Kerala High Court
Ajeesh Chandran vs State Of Kerala on 12 June, 2015
Author: B. Kemal Pasha
Bench: B.Kemal Pasha
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE B.KEMAL PASHA
TUESDAY, THE 18TH DAY OF OCTOBER 2016/26TH ASWINA, 1938
Crl.MC.No. 5313 of 2016 ()
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CRL.MP. NO.3543/2015 IN SC. NO.333/2011 OF ADDITIONAL SESSIONS COURT-I,
PATHANAMTHITTA.
.........
PETITIONER/ACCUSED:
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AJEESH CHANDRAN,
AGED 41 YEARS, S/O RAMACHANDRAN PILLAI,
COLORTHUTHIYIL, MALAYALAPPUZHA VILLAGE,
PATHANAMTHITTA DISTRICT.
BY ADV. SRI.M.T.SURESHKUMAR.
RESPONDENT(S):
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STATE OF KERALA,
REPRESENTED BY THE PUBLIC PROSECUTOR,
HIGH COURT OF KERALA, PIN:682 031.
BY SR. PUBLIC PROSECUTOR SRI.ALEX M.THOMBRA.
THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON 18-10-2016, THE COURT ON THE SAME DAY PASSED THE
FOLLOWING:
rs.
Crl.MC.No. 5313 of 2016
APPENDIX
PETITIONER'S ANNEXURES:-
ANNEXURE A1: TRUE COPY OF THE ORDER DATED 12.06.2015 ISSUED BY
THE JOINT SECRETARY, GOVERNMENT OF KERALA.
ANNEXURE A2: TRUE COPY OF AN APPLICATION FILED IN THIS REGARD
BY THE COUNSEL FOR THE PETITIONER DATED 12.11.2015.
ANNEXURE A3: TRUE COPY OF THE ANOTHER APPLICATION FILED BY
THE COUNSEL FOR OTHER ACCUSED PERSONS.
ANNEXURE A4: TRUE COPY OF THE COMPUTER PRINTOUT EVIDENCING THE
DAILY STATUS OF THE PROCEEDINGS IN S.C.NO.333 OF 2011.
ANNEXURE A5: TRUE COPY OF THE ORDER DATED 12/11/2015 FROM THE
UPDATES OF THE COURT PROCEEDINGS FROM THE
WEBSITE, SERVICES.ECOURTS. GOV. IN.
ANNEXURE A6: TRUE COPY OF THE ORDER DATED 12/11/2015 IN
CRL.MP. NO.3561/2015 IN SC. NO.333/2011 ON THE FILE
OF THE ADDL. SESSIONS JUDGE-I, PATHANAMTHITTA.
ANNEXURE A7: TRUE COPY OF THE ORDER IN CRL.MP. NO.3543/2015
DATED 12/11/2015 ON THE FILE OF THE ADDL. SESSIONS
JUDGE-I, PATHANAMTHITTA.
RESPONDENT'S ANNEXURES:- NIL.
//TRUE COPY//
P.S.TO JUDGE
rs.
B. KEMAL PASHA, J.
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CRL.M.C. No. 5313 of 2016
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Dated this the 18th day of October, 2016
O R D E R
Heard the learned counsel for the petitioner and the learned Public Prosecutor.
2. The learned Public Prosecutor has pointed out that the present request of the petitioner is to get some documents produced by the prosecution, during the evidence of the prosecution. With liberty to the petitioner to move the court below again at appropriate stage, this Crl.M.C. is disposed of.
Sd/- B. KEMAL PASHA, JUDGE.
ul/-
// true copy // P.S. to Judge.